M AND N PUBLICATIONS LTD Vs. ATHURRINISSA BEGUM

JUDGEMENT

(1.) The opposite party M/s. M and N Publications Ltd. against which an award has been passed by the District Forum, is the appellant. The two complainants are respectively wife and husband. Both of them are Doctors. On a careful reading of the complaint, the case of the complainants appears to be that they gave certain particulars to be published in the Yellow Pages of Telephone Directory by the opposite party relating to the years 1992, 1993 and 1994. Regarding those particulars, the opposite party have committed mistake and on account of that the complainants had suffered mental agony. On these grounds, alleging that the opposite party have committed deficiency in service, the complaint was filed.

(2.) The opposite party remained ex-parte.

(3.) The District Forum had given a finding that it is true that the opposite party have committed deficiency in service. It passed an award for a sum of Rs.20,000/-.